Section 94(3) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(3)Nothing in this section or in any other provisions of this Act shall be deemed to prevent the Zila Panchayat or the Kshettra Panchayat, from making provision authorizing the asking of question by members at its meetings subject to such conditions and restrictions as may be prescribed.[95. Right of Zila Panchayat to take assistance and advice from certain Government servants. - It shall be the duty of the officers hereinafter specified to render such assistance and to give such advice to the Zila Panchayat in so far as it concerns their respective department as may be necessary or desirable, or as the Zila Panchayat may require, for the purpose of implementing the district plan programme and the other work of the Zila Panchayat, -(i)Executive Engineer (Public Works Department) to be nominated in this behalf by the Superintending Engineer of the concerned circle;(ii)Executive Engineer (Uttar Pradesh State Electricity Board) to be nominated in this behalf by the Superintending Engineer of the concerned circle;(iii)Executive Engineer (Canal) to be nominated in this behalf by the Superintending Engineer of the concerned circle;(iv)Chief Medical Officer;(v)Divisional Forest Officer exercising jurisdiction in the district;(vi)District Supply Officer;(vii)Deputy Regional Marketing Officer;(viii)District Economics and Statistics Officer;(ix)General Manager, District Industries Centre;(x)Such other officers, of the district as are in charge of the department concerned with any of the functions of the Zila Panchayat specified in Part 'A' of Schedule II :Provided that if any of these officers is appointed ex-officio as an officer of the Zila Panchayat under sub-section (3-A) of Section 39, the provisions of this section shall not apply to him.] [Substituted by U.P. Act No. 33 of 1999.]
